Section 11A(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)when it appears from a return submitted by a person under Section 5 or Section 22, that the particulars shown therein are not correct and the Collector finds from information received by him that there are land in excess of the ceiling limit, the Collector may, by an order in writing, take over possession of such excess lands. While doing so the Collector shall himself select the lands to be taken possession of;
